CIT v. ASK Brothers Ltd.

333 ITR 111High Court2011#8429 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Issues it is cited on

section 5(2)(b)section 5(2)source of sourceshare capital and share premiumcreditworthiness of the creditorsection 250(4)borrowed satisfactionadmission of additional evidenceshare application moneytangible materialrule 46acommissioner (appeals)

Judgments citing CIT v. ASK Brothers Ltd.

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE - 1(4), BENGALURU vs. M/S SNOWSHINE REALTORS PVT.LTD. , BENGALURU

In the result, the revenue appeals in ITA Nos

ITA 1443/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…sions, which are more fully explained in the earlier submissions:- Commissioner of Income Tax and Another V. Arunananda Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (All…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE - 1(4), BENGALURU vs. M/S KANSUR DEVELOPERS INDIA PVT. LTD. , BENGALURU

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…sions, which are more fully explained in the earlier submissions:- Commissioner of Income Tax and Another V. Arunananda Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (All…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1-(4), BENGALURU vs. M/S KANSUR DEVELOPERS INDIA PVT. LTD., BENGALURU

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…sions, which are more fully explained in the earlier submissions:- Commissioner of Income Tax and Another V. Arunananda Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (All…

M/S DAVALAGIRI PROPERTY DEVELOPERS PRIVATE LIMITED ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(2), BANGALORE

In the result, the appeal by the assessee is allowed

ITA 568/BANG/2019[2009-10]Status: DisposedITAT Bangalore11 Apr 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2009-10

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru
Section 133(6)Section 234Section 68

…This shows the genuineness of the transaction. Being so, the issue is squarely covered by the judgment of the Supreme Court in the case of Lovelyl Exports, 216 CTR 195 (SC) and the judgment of the Karnataka High Court in the case of CIT v. ASK Brothers Ltd., 333 ITR 111 (Kar) and CIT v. Arunananda Textiles P. Ltd. , 333 ITR 116 (Kar) and the judgment of the Supreme Court in CIT v. Stellar Investments Ltd., 251 ITR 263 (SC). Being so, in our opinion, the assessee discharged all the burden cast upon it with regard to identity and capacity of the lender and genuineness of the transaction and the department is not a…

RAJSHREE ELECTRICALS & ASSOCIATE PVT. LTD.,BHUBANESWAR vs. ITO, WARD-1(3), BHUBANESWAR

In the result, appeal of the assessee is allowed for statistical purposes

ITA 73/CTK/2018[2014-15]Status: DisposedITAT Cuttack31 Aug 2018AY 2014-15

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.73/Ctk/2018 ("नधा"रण वष" / Assessment Year :2014-2015) M/S Rajshree Electricals & Vs. Ito, Ward-1(3), Bhubaneswar Associate Private Limited, 1St Floor, Ddl-556, Phase-Ii, Dumduma Housing Board Colony, Dumduma, Bhubaneswar-751019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafcr 6010 B (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Purna Chandra Mishra, Ar राज"व क" ओर से /Revenue By : Shri Subhendu Dutta, Citdr सुनवाई क" तार"ख / Date Of Hearing : 28/08/2018 घोषणा क" तार"ख/Date Of Pronouncement 31/08/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)- 2, Bhubaneswar, Dated 10.11.2017 Passed In I.T.Appeal No.0187/2016- 17 For The Assessment Year 2014-2015. 2. The Assessee Has Raised The Following Grounds Of Appeal :- 1. That The Ld. Commissioner Income-Tax (Appeals)-2, Bhubaneswar Is Not Justified In Confirming The Addition Of Rs.18,00,000/- Made By The Ao Under The Head Unexplained Share Capital On The Facts & Circumstances Of The Case. 2. That The Ld. Commissioner Of Income-Tax (Appeals)-2 Bhubaneswar Should Have Considered The Written Submission Dt.15.9.2917(Page -9 To 11) Wherein All Details Of Creditor-Director, Smt.Urmila Tripathy I.E. Identity, Genuineness Of Transaction, Creditworthiness Of Financial Strength & Detailed Address With Permanent Account Number Were Given. 3. That The Ld. Commissioner Of Income-Tax (Appeals)-2 Bhubaneswar Should Have Considered The Investment Of Rs.18,00,000/- Made By The Director, Smt. Urmila Tripathy In The Hands Of The Director Instead Of In The Hands Of Assessee-Company In The Light Of Supreme Court’S Decision

For Appellant: Shri Purna Chandra Mishra, ARFor Respondent: Shri Subhendu Dutta, CITDR
Section 143(1)Section 143(2)Section 143(3)

…irector instead of in the hands of assessee-company in the light of Supreme Court’s decision 2 in the case of CIT Vrs. Lovely Exports Pvt. Ltd. (2009) 319 ITR (St.) 5 (para-4) reported in 216 ITr 195 (SC), in the case of CIT Vrs. ASK Brothers Ltd.(2011) vide 333 ITR 111 (Karnataka), 319 ITR (St.) 5 (SC) (Para-6) and 215 ITR 23 (SC) (Para-6) and other various High Courts decisions as all the particulars of creditor was furnished at the CIT appeal hearing stage (vide written submitted at page -11) 4. That the addition of Rs.18,00,000/- confirmed by the ld. CIT(Appeals)-2, Bhubaneswar is illegal, arbitrary and bad…

BMM ISPAT LIMITED,HOSPET vs. DCIT, BANGALORE

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 779/BANG/2015[2008-09]Status: DisposedITAT Bangalore10 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V.Arvind, Standing Counsel for Dept
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 234DSection 68

…pondent- assessee to identify and establish the creditworthiness of the depositors." The question raised in this appeal is squarely covered by several judgments of the Supreme Court and also the judgment of this court passed in CIT v. ASK Brothers Ltd. [2011] 333 ITR 111 (Karn) wherein this court following the judgments of the Supreme Court in the case of CIT v. Lovely Exports P. Ltd. reported in [2008] 216 CTR (SC) 195; [2009] 319 ITR (St.) 5 (SC) and also in the case of CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC) has ruled that it is not for the assessee to place material before the Assessing Officer…

DINESH KUMAR SINGHI,BANGALORE vs. DCIT, BANGALORE

In the result, the assessee's appeal for Assessment Year 2011-12 is partly allowed

ITA 699/BANG/2015[2005-06]Status: DisposedITAT Bangalore10 Apr 2018AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V. Arvind, Standing Counsel for Dept
Section 10BSection 132Section 143(3)Section 148Section 153ASection 154

…spondent- assessee to identify and establish the creditworthiness of the depositors. The question raised in this appeal is squarely covered by several judgments of the Supreme Court and also the judgment of this court passed in CIT v. ASK Brothers Ltd. [2011] 333 ITR 111 (Karn) wherein this court following the judgments of the Supreme Court in the case of CIT v. Lovely Exports P. Ltd. reported in [2008] 216 CTR (SC) 195; [2009] 319 ITR (St.) 5 (SC) and also in the case of CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC) has ruled that it is not for the assessee to place material before the Assessing Officer…

ASST.C.I.T., BANGALORE vs. M/S SINGHI HOLDINGS PVT. LTD.,, BANGALORE

In the result, Revenue’s appeal for Assessment Year 2010-11 is dismissed

ITA 1112/BANG/2015[2010-11]Status: DisposedITAT Bangalore10 Apr 2018AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.V. Arvind, Standing Counsel for DeptFor Respondent: Shri K.R. Pradeep, C.A
Section 132Section 143(3)Section 148Section 68

…pondent- assessee to identify and establish the creditworthiness of the depositors." The question raised in this appeal is squarely covered by several judgments of the Supreme Court and also the judgment of this court passed in CIT v. ASK Brothers Ltd. [2011] 333 ITR 111 (Karn) wherein this court following the judgments of the Supreme Court in the case of CIT v. Lovely Exports P. Ltd. reported in [2008] 216 CTR (SC) 195; [2009] 319 ITR (St.) 5 (SC) and also in the case of CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC) has ruled that it is not for the assessee to place material before the Assessing Officer…

ASST.C.I.T., BANGALORE vs. M/S BMM CEMENTS LIMITED, BANGALORE

In the result, the assessee’s C

ITA 1109/BANG/2015[2010-11]Status: DisposedITAT Bangalore10 Apr 2018AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazthe Asst. Commissioner Of Income-Tax, Central Circle-1(2), Bengaluru. . Appellant Vs. M/S Bmm Cements Ltd., Bengaluru. . Respondent Co No.206/Bang/2015 Appellant By : Shri K.V Aarvind, Standing Counsel Respondent By : Shri K.R Pradeep, Advocate Date Of Hearing : 01-2-2018 Date Of Pronouncement : 10-4-2018 O R D E R

For Appellant: Shri K.V Aarvind, Standing CounselFor Respondent: Shri K.R Pradeep, Advocate
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 68

…blish the creditworthiness of the depositors." ITA No.1109/B/15 CO No.206/B/15 17 The question raised in this appeal is squarely covered by several judgments of the Supreme Court and also the judgment of this court passed in CIT v. ASK Brothers Ltd. [2011] 333 ITR 111 (Karn) wherein this court following the judgments of the Supreme Court in the case of CIT v. Lovely Exports P. Ltd. reported in [2008] 216 CTR (SC) 195; [2009] 319 ITR (St.) 5 (SC) and also in the case of CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC) has ruled that it is not for the assessee to place material before the Assessing Officer…

RANJITPURA INFRASTRUCTURE PVT. LTD.,,BANGALORE vs. DCIT, BANGALORE

In the result, the assessee's appeals for Assessment Years 2010-11

ITA 1104/BANG/2015[2010-11]Status: DisposedITAT Bangalore10 Apr 2018AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri k.R. Pradeep, C.AFor Respondent: Shri K.V.Arvind, Standing Counsel for Dept
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 68

…spondent- assessee to identify and establish the creditworthiness of the depositors. The question raised in this appeal is squarely covered by several judgments of the Supreme Court and also the judgment of this court passed in CIT v. ASK Brothers Ltd. [2011] 333 ITR 111 (Karn) wherein this court following the judgments of the Supreme Court in the case of CIT v. Lovely Exports P. Ltd. reported in [2008] 216 CTR (SC) 195; [2009] 319 ITR (St.) 5 (SC) and also in the case of CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC) has ruled that it is not for the assessee to place material before the Assessing Officer…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5334/MUM/2014[2007-08]Status: DisposedITAT Mumbai08 Jun 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…r Bio-Tech P. Ltd .. 325 ITR 294 (Delhi) CIT v/s Victor Electrodes Ltd 329 ITR 271 (Del) CIT v/s K.C.Fibres Ltd 332 ITR 481 (Del) CIT v/s STL Extrusion Pvt.Ltd 333 ITR 269 (M.P.) CIT v/s Arunananda Textiles Pvt. Ltd 333 ITR 116 (Karn) CIT v/s ASK Brothers Ltd 333 ITR 111 (Karn) CIT v/s Kamdhenu SHel & Alloys Ltd. 361 ITR 220 (Del) C IT v/s Oasis Hospitalities Pvt. Ltd 333 ITR 119 (Del) CIT v. Orbital Communication (P) Ltd. (Delhi) 3271TR 560 CIT v. Ambuja Ginning, Pressing and Oil Co. P. Ltd . 332 ITR 434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5333/MUM/2014[2006-07]Status: DisposedITAT Mumbai08 Jun 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…r Bio-Tech P. Ltd .. 325 ITR 294 (Delhi) CIT v/s Victor Electrodes Ltd 329 ITR 271 (Del) CIT v/s K.C.Fibres Ltd 332 ITR 481 (Del) CIT v/s STL Extrusion Pvt.Ltd 333 ITR 269 (M.P.) CIT v/s Arunananda Textiles Pvt. Ltd 333 ITR 116 (Karn) CIT v/s ASK Brothers Ltd 333 ITR 111 (Karn) CIT v/s Kamdhenu SHel & Alloys Ltd. 361 ITR 220 (Del) C IT v/s Oasis Hospitalities Pvt. Ltd 333 ITR 119 (Del) CIT v. Orbital Communication (P) Ltd. (Delhi) 3271TR 560 CIT v. Ambuja Ginning, Pressing and Oil Co. P. Ltd . 332 ITR 434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5332/MUM/2014[2005-06]Status: DisposedITAT Mumbai08 Jun 2016AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…r Bio-Tech P. Ltd .. 325 ITR 294 (Delhi) CIT v/s Victor Electrodes Ltd 329 ITR 271 (Del) CIT v/s K.C.Fibres Ltd 332 ITR 481 (Del) CIT v/s STL Extrusion Pvt.Ltd 333 ITR 269 (M.P.) CIT v/s Arunananda Textiles Pvt. Ltd 333 ITR 116 (Karn) CIT v/s ASK Brothers Ltd 333 ITR 111 (Karn) CIT v/s Kamdhenu SHel & Alloys Ltd. 361 ITR 220 (Del) C IT v/s Oasis Hospitalities Pvt. Ltd 333 ITR 119 (Del) CIT v. Orbital Communication (P) Ltd. (Delhi) 3271TR 560 CIT v. Ambuja Ginning, Pressing and Oil Co. P. Ltd . 332 ITR 434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111…

CIT v. ASK Brothers Ltd. (333 ITR 111) — Cited in 13 Judgments | BharatTax